ROSHAN LAL Vs. G.K. GOSWAMI

JUDGEMENT

(1.) THE present contempt petition has been filed by the petitioner appearing party in person for the alleged non-compliance of the order dated 9.9.09 passed in SB Civil Writ petition NO. 8611/07 and of the order dated 9.5.11 passed in DB Civil Special Appeal No. 33/10 and also seeking other various reliefs.

(2.) AT the outset it is required to be noted that the present petition has been filed by the petitioner against 22 respondents who were not the party to either the said writ petition or the DB Special Appeal. It has been submitted by the petitioner appearing party in person that though the Single Bench vide order dated 9.9.09 in SBCWP No. 8611/07 and the Division Bench vide order dated 9.5.11 in DB Civil Special Appeal No. 33/10 had directed the respondents to produce the documents before the enquiry officer, no such documents were produced and the enquiry officer has submitted the report beyond the time limit given by the Division Bench.

(3.) IN absence of any specific direction given by the court, it could not be said that the respondents had not complied with the said direction as alleged by the petitioner. So far as the time limit to complete the enquiry is concerned, the Division Bench had directed to complete the enquiry as far as possible within four months. Since there was no outer time limit fixed in the order dated 9.5.11, and since the enquiry officer has already submitted the report, the court does not find any substance in the submission of the petitioner that the report was submitted by the enquiry officer beyond the time limit given by the court.